S. N. Pathak, J. - (1.) The present writ petition has been filed for a direction upon the respondents to appoint the petitioner on the post of LDC (Lower Division Clerk) in view of Advertisement floated by Jharkhand Staff Selection Commission (JSSC). On 12.06.2017, when the matter was taken up before this Court, a direction was given to the respondent-State for filing counter-affidavit and further it was observed that one post of Lower Division Clerk in the Secretariat of Jharkhand should be kept reserved till final disposal of this writ petition.
(2.) Today, when the matter was taken up, learned counsel for petitioner submits that suffice it would be if the writ petition is disposed of at this stage itself with a direction upon the petitioner to file a fresh representation in view of averments made in para 14 to the counter-affidavit and also Annexure-H, dated 29.06.2017 in which it has been specifically mentioned that in view of interim order passed by this Hon'ble Court, one post has been kept reserved and returned to the Department, the same shall be considered in accordance with law, within a stipulated time.
(3.) Learned counsel appearing on behalf of the respondent-JSSC very fairly submits that the JSSC has already returned one post to the State and the State is free to take its own decision, in accordance with law.;